COURT ARCHIVE

Andhra Pradesh High Court judgments, 1998

931 judgments · page 41 of 47

High Courts04 Mar 1998

A. Satyanarayana Raju and Others Vs Akiveedu Gram Panchayat, Akiveedu Mandal, W. Godavari Dist. and Others

Andhra Pradesh High Court · (1998) 2 ALD 689 : (1998) 3 ALT 175

Andhra Pradesh (Andhra Area) Public Health Act, 1939 — Section 89, 92Andhra Pradesh Panchayat Raj Act, 1994 — Section 120, 125(4), 127, 66Constitution of India, 1950 — Article 19, 21, 226, 97

Read judgment

High Courts04 Mar 1998Dismissed

Saint Joseph Education Society Vs Sri Krishnadevaraya University

Andhra Pradesh High Court · (1998) 5 ALT 370

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts04 Mar 1998

Thota Panduranga Rao Vs State of A.P.

Andhra Pradesh High Court · (1998) 3 ALD 620 : (1998) 1 ALD(Cri) 641 : (1998) 2 ALT(Cri) 57

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 302, 307, 354, 380, 451

Read judgment

High Courts04 Mar 1998

Yenamalakuduru Gram Panchayat Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1998) 2 ALD 714 : (1998) 2 ALT 331

Andhra Pradesh Panchayat Raj Act, 1994 — Section 2(17), 74, 74(2), 79

Read judgment

High Courts03 Mar 1998

K.L. Narasimha Rao Vs District Collector and Others

Andhra Pradesh High Court · (1998) 2 ALD 667 : (1998) 5 ALT 117

Read judgment

High Courts03 Mar 1998

Warangal Municipal Corporation Vs A.P.S.E.B. and Others

Andhra Pradesh High Court · (1998) 2 ALD 629 : (1998) 3 ALT 146 : (1998) 3 RCR(Civil) 57

Electricity (Supply) Act, 1948 — Section 49

Read judgment

High Courts03 Mar 1998

Tammana Ramesh Babu Vs Allah Bux

Andhra Pradesh High Court · (1998) 3 ALD 685 : (1998) 3 ALT 607 : (1998) 2 APLJ 255

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4), 4, 9(3), 9(5)Constitution of India, 1950 — Article 136

Read judgment

High Courts02 Mar 1998

Dr. Guru Kula Mitra Vs State of A.P. and Others

Andhra Pradesh High Court · AIR 1998 AP 280 : (1998) 2 ALD 739 : (1998) 3 ALT 244

Andhra Pradesh Commission for Backward Classes Act, 1993 — Section 1, 10, 2, 3, 4

Read judgment

High Courts02 Mar 1998

Venkateswara Textiles Traders and Printers Vs Canara Bank and Another

Andhra Pradesh High Court · AIR 1998 AP 282 : (1998) 2 ALT 680 : (1998) 1 APLJ 452 : (1998) 94 CompCas 455

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 99, 115, 22Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 31(2), 34

Read judgment

High Courts27 Feb 1998

APSRTC, Mushirabad, Hyderabad and Others Vs C. Pentaiah

Andhra Pradesh High Court · (1998) 3 ALD 559 : (1998) 2 ALT 678 : (1999) 1 LLJ 778

Read judgment

High Courts27 Feb 1998

P.G. Anantasayanam and others Vs Miriyala Sathiraju and others

Andhra Pradesh High Court · AIR 1998 AP 335 : (1998) 3 ALD 13 : (1998) 2 ALT 675 : (1998) 1 APLJ 461 : (1999) 1 CivCC 377

Evidence Act, 1872 — Section 126

Read judgment

High Courts27 Feb 1998

Kamineni Satish Babu Vs Brig. 30 Inf. BDE. Mukhyalaya and others

Andhra Pradesh High Court · (1998) 3 ALD 228 : (1998) 3 ALT 464 : (1998) 2 APLJ 314

Civil Procedure Code, 1908 (CPC) — Section 19, 20(C)Constitution of India, 1950 — Article 226, 300Government of India Act, 1935 — Section 176

Read judgment

High Courts27 Feb 1998

T.V. Chowdary Vs Riata Industrial Corporation

Andhra Pradesh High Court · (1998) 3 ALD 11 : (1998) 2 ALT 449 : (1998) 2 APLJ 130

Contempt of Courts Act, 1971 — Section 2

Read judgment

High Courts27 Feb 1998

Priyanka Overseas Ltd. Vs Commissioner, Civil Supplies-cum-Ex-Officio Secretary, Govt. of A.P. and Another

Andhra Pradesh High Court · (1998) 2 ALT 288

Constitution of India, 1950 — Article 245Essential Commodities Act, 1955 — Section 3

Read judgment

High Courts26 Feb 1998

APSRTC, Hyderabad Vs State Transport Appellate Tribunal A.P. and others

Andhra Pradesh High Court · (1998) 5 ALD 171

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2), 282(2)Motor Vehicles Act, 1988 — Section 47, 57, 70, 72

Read judgment

High Courts26 Feb 1998

Executive Engineer (R and B), Chittoor Vs C. Ramanjulu and others

Andhra Pradesh High Court · (1998) 3 ALD 586 : (1998) 2 ALT 649

Constitution of India, 1950 — Article 226

Read judgment

High Courts26 Feb 1998

Wimco Limited Vs Commercial Tax Officer and others

Andhra Pradesh High Court · (1998) 2 ALD 798 : (1998) 2 ALT 795

Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 5

Read judgment

High Courts26 Feb 1998

T.C.I. Finance Limited Vs S. Venkateswara Rao and others

Andhra Pradesh High Court · (1998) 3 ALD 104 : (1998) 2 ALT 754 : (1998) 2 APLJ 179

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

Read judgment

High Courts24 Feb 1998

Vadde Sanpangi Srinivaulu Vs Beccani Lakshmi Reddy

Andhra Pradesh High Court · (1998) 3 ALD 41 : (1998) 2 ALT 445 : (1998) 1 APLJ 480

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 151

Read judgment

High Courts24 Feb 1998

I.D.L. Chemicals Ltd., Balanagar, Hyderabad Vs K. Viswanadham and Another

Andhra Pradesh High Court · AIR 1998 AP 332 : (1998) 2 ALD 625 : (1998) 2 ALT 307 : (1998) 1 APLJ 395 : (1998) 2 RCR(Civil) 618

Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 11, 1A, 23(1), 23(2), 26

Read judgment